Section 57B(15)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 57B(15)] [Section 57B] [Entire Act]

(b)The board of a primary agricultural credit co-operative society may be superseded only on any of the following grounds, if-

(i)the society incurs losses for three consecutive years;

(ii)serious financial irregularities as proven in enquiry for the purpose;

(iii)fraud has been identified;

(iv)lack of quorum in three consecutive meetings.

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